High Courts27 Oct 2016Dismissed
Subodh Shiksha Samiti Vs Shri Gopi Chand Tetarwal
Rajasthan High Court · (2017) 2 RLW 993 : (2017) 2 WLC 12
Rajasthan Non-Government Educational Institutions Act, 1989 - Section 18
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Rajasthan High Court judgments
44,813 judgments · page 629 of 2,241
High Courts27 Oct 2016Allowed
Mst Vimla D/o Shri Amolak Chand By Caste Jain, resident of Pidawa, District Jhalawar - Accused-Appellant @HASH The State of Rajasthan
Rajasthan High Court · (2016) 4 CriLR 1947 : (2017) 1 RajCriC 143 : (2017) 1 RLW 238 : (2017) 1 WLC 310
Penal Code, 1860 (IPC) - Section 352, Section 448Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(v)
High Courts27 Oct 2016Allowed
Smt. Manju Devi W/o Late Shri Pratap Singh ji, Aged about 22 years - Appellants/Claimants @HASH Shri Dau Singh S/o Shri Nawal Singh Rawat, Permanent Resident of Shakkargarh, Tehsil Devgarh, District Rajsamand (Raj.) -claimants
Rajasthan High Court · (2017) AAC 1237 : (2017) 2 ACC 825 : (2016) 4 DNJ 1676 : (2017) 2 TAC 841 : (2017) 1 WLC 240
Motor Vehicles Act, 1988 - Section 173
High Courts26 Oct 2016Partly Allowed
Assistant Engineer (TLCD) SD-IV Vs Prakash Singh
Rajasthan High Court · (2017) 152 FLR 1104 : (2017) 1 LLJ 54
Industrial Disputes Act, 1947 - Section 25F
High Courts24 Oct 2016Allowed
Mankaur Singh Vs State of Rajasthan
Rajasthan High Court · (2017) 2 CriCC 33 : (2017) 1 WLCRajUC 6
Criminal Procedure Code, 1973 (CrPC) - Section 439(2)Penal Code, 1860 (IPC) - Section 195A
High Courts21 Oct 2016Dismissed
Ansal Properties and Infrastructure Limited Vs Jhamru
Rajasthan High Court · (2017) AIR(Raj) 52
Arbitration and Conciliation Act, 1996 - Section 11, Section 7Rajasthan Stamp Act, 1998 - Section 37, Section 38
High Courts21 Oct 2016Disposed Off
State of Rajasthan Vs Laxman Bheel
Rajasthan High Court · (2017) 169 AIC 548
Arms Act, 1959 - Section 25, Section 3Penal Code, 1860 (IPC) - Section 302, Section 304, Section 309
High Courts21 Oct 2016Allowed
Gopali Vs Bhanwar Singh
Rajasthan High Court · (2017) 1 DNJ 88 : (2017) 1 RLW 262
Motor Vehicles Act, 1988 - Section 2(28)
High Courts21 Oct 2016Dismissed
M/s. BVM Projects Pvt. Ltd. Vs Sh. Ghanshyam Singhal
Rajasthan High Court · (2017) 1 WLC 343
Arbitration and Conciliation Act, 1996 - Section 11
High Courts21 Oct 2016Allowed
Madan Lal S/o Shri Sita Ram, By Caste Chamar, Resident of Village Sarava, Police Station Jhalrapatan, District Jhalawara - Accused-Appellant @HASH The State of Rajasthan
Rajasthan High Court · (2016) 4 CriLR 1888 : (2017) 1 RajCriC 36 : (2017) 2 RLW 989 : (2017) 1 WLC 286
Penal Code, 1860 (IPC) - Section 376, Section 447, Section 511
High Courts21 Oct 2016Partly Allowed
State of Rajasthan - Appellant @HASH Kajor son of Sayoram by caste Jat resident of Kanda Thana Sadar Bhilwara (dead)
Rajasthan High Court · (2016) 4 CriLR 1892
Criminal Procedure Code, 1973 (CrPC) - Section 378(3)Penal Code, 1860 (IPC) - Section 148, Section 149, Section 307, Section 323, Section 324, Section 325
High Courts20 Oct 2016Allowed
Smt. Suman @ Ragini Meghwal Vs Rohit Kumar Alariya
Rajasthan High Court · (2017) 1 DNJ 258 : (2017) 2 RLW 984
Hindu Marriage Act, 1955 - Section 13(1)(ia)
High Courts20 Oct 2016Disposed Off
Krishan Gopal Vs State of Rajasthan
Rajasthan High Court · (2017) 1 WLCRajUC 251
Criminal Procedure Code, 1973 (CrPC) - Section 482
High Courts20 Oct 2016Disposed Off
Dr. V.D. Sinha Vs State of Rajasthan
Rajasthan High Court · (2017) 1 SCT 8
Constitution of India, 1950 — Article 226
High Courts20 Oct 2016Dismissed
Kailash Chand S/o Shri Gappuram, aged 28 years, by caste Soni, Resident of Samod, Tehsil Chomu, District Jaipur - Accused-appellant @HASH The State of Rajasthan - Non-appellant
Rajasthan High Court · (2016) 4 CriLR 1972 : (2017) 1 RajCriC 57 : (2017) 2 RLW 935 : (2017) 1 WLC 267
Penal Code, 1860 (IPC) - Section 307, Section 326
High Courts20 Oct 2016Dismissed
State of Rajasthan - Appellant @HASH Kantilal S/o Shri Premaram, By caste Meghwal, R/o Dakatara, PS Bagara, District Jalore
Rajasthan High Court · (2017) 169 AIC 545 : (2016) 4 CriLR 2027
High Courts20 Oct 2016Dismissed
Mohammad Arsad @ Layak S/o Mohammad Yakub, aged about 27 years, by caste Musalman, R/o Jhhavvari, Thana Jalalgarh, District Purniya (Bihar). (At present confined in Central Jail, Bharatpur) - Accused-Appellant @HASH State of Rajasthan through Public Prose
Rajasthan High Court · (2017) CriLJ 684 : (2016) 4 CriLR 2000 : (2017) 1 RajCriC 224 : (2017) 1 RLW 1 : (2017) 1 WLC 760
Penal Code, 1860 (IPC) - Section 201, Section 302, Section 34, Section 364, Section 377
High Courts20 Oct 2016Allowed
Bhera Ram Bhadu Vs State of Rajasthan
Rajasthan High Court · (2016) 4 WLN 521
High Courts20 Oct 2016Allowed
Dharamveer Singh Vs Urban Improvement Trust
Rajasthan High Court · (2016) 4 WLN 435
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10Constitution of India, 1950 - Article 226
High Courts20 Oct 2016Allowed
Kailash Jogi Vs State of Rajasthan
Rajasthan High Court · (2017) 1 CriLR 173 : (2017) 1 RajCriC 40 : (2017) 2 RLW 950 : (2017) 1 WLC 256
Penal Code, 1860 (IPC) - Section 324, Section 341